M.MAHENDRAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to consider the petitioner for appointment to the post of Special Police Youth Brigade (Male) 2013-2014, if he found eligible, within the time stipulated.

(2.) The writ petitioner participated in the process of selection for recruitment to the post of Special Police Youth Brigade under Tamil Nadu Special Police Youth Brigade (Male) 2013-2014. The writ petitioner was successful in the written examination. He participated in the physical verification test, Endurance Test and Medical Fitness Test. However, the writ petitioner was not selected. In this regard, a Fax message was sent by the Superintendent of Police, Dindigul to Director General of Police, Chennai stating that the writ petitioner was involved in a criminal case in Cr.No.57 of 2008 under Sections 341, 324, 506(ii) of IPC and subsequently altered into 341 and 324 of IPC. The petitioner was arrayed as accused No.2 in the criminal case. Thus, on verification of character and antecedents, the case of the writ petitioner was not considered for appointment to the post of Special Police Youth Brigade.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner was acquitted from criminal charges by the competent criminal Court of law on 24.02.2012 in C.C.No.444 of 2008, therefore, the writ petitioner is to be considered for appointment.